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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in THE MAJOR PORT AUTHORITIES ACT, 2021

(2)The head office of the Adjudicatory Board shall be at such a place as may be notified by the Central Government:Provided that the Adjudicatory Board may hold its sittings at such other places as the Presiding Officer may decide from time to time, having taken into consideration the convenience to decide the disputes referred to it.